Gilbert vs State Of Kerala
2023 Latest Caselaw 10276 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
   THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA, 1945
                        OP(CRL.) NO. 495 OF 2023
 AGAINST THE ORDER/JUDGMENT CC 629/2021 OF JUDICIAL MAGISTRATE OF
                         FIRST CLASS -I, KOLLAM
PETITIONERS:


    1       GILBERT, AGED 54 YEARS,S/O PEEYUS, RESIDING AT SAJITH
            BHAVANAM, MULAVANA P.O , KUNDARA, KOLLAM, PIN - 691503

    2       SAJITH GILBERT,AGED 25 YEARS,S/O GILBERT, RESIDING AT
            SAJITH BHAVANAM, MULAVANA P.O , KUNDARA, KOLLAM, PIN -
            691503

            BY ADV ARUN BABU


RESPONDENT/S:


    1       STATE OF KERALA,REPRESENTED BY PUBLIC PROSECUTOR,HIGH
            COURT OF KERALA, PIN - 682031

    2       INSPECTOR OF POLICE,KUNDARA POLICE STATION, KUNDARA,
            KOLLAM DISTRICT, PIN - 691501


OTHER PRESENT:
           SRI. G SUDHEER (PP)


     THIS   OP    (CRIMINAL)   HAVING      COME   UP   FOR   ADMISSION   ON
21.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P (Crl.) No.495/2023                     -2-

                                      ORDER

This original petition has been filed seeking an expeditious disposal of C.C

No.629/2021 of the Judicial Magistrate of First Class-I, Kollam. By order dated 30-

06-2023 this court had called for a report from the Judicial Magistrate of First

Class-I, Kollam. The learned Magistrate has reported that considering the number

of cases pending in that court, a period of 10 months time may be required to

dispose of the case. It is also reported that earnest efforts will be taken to dispose of

the case in question.

In the light of the report of the Judicial Magistrate of First Class-I, Kollam,

the original petition is disposed of directing that, C.C No.629/2021 on the file of the

Judicial Magistrate of First Class-I, Kollam shall be disposed of within a period of

10 months from today.

Sd/-

GOPINATH P.

JUDGE AMG

APPENDIX OF OP(CRL.) 495/2023 PETITIONER EXHIBITS

ExhibitP1 THE TRUE COPY OF THE CHARGE SHEET IN CRIME NO.

434/2021 OF KUNDARA POLICE STATION, SUBMITTED BEFORE THE JFMC-I KOLLAM

ExhibitP2 THE TRUE COPY OF THE PROVISIONAL LETTER OF THE OFFER ISSUED BY DUBLIN BUSINESS SCHOOL, IRELAND TO THE 2ND PETITIONER

ExhibitP3 THE TRUE COPY OF THE ADVANCE PETITION DATED 09-05-23 FILED IN CC 629/2021 OF JFMC-I

Exhibit P4 THE TRUE COPY THE LOAN APPLICATION DATED 15/06/2023 SUBMITTED BY THE 2ND PETITIONER BEFORE THE KERALA BANK